TAUFIQUE AHMAD SON OF MD. ABBAS AHMAD R/O MOHALLA Vs. THE UNION OF INDIA THROUGH THE SECRETARY MINISTRY OF HOME AFFAIRS, (SHASHTRA SHEEMA BAL), GOVERNMENT OF INDIA, NEW DELHI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Learned Assistant Solicitor General appearing on behalf of Union of India and its officials.

(2.) Petitioner is aggrieved by order dated 9.7.2012 issued by respondent no.3, the Commandant of 36th Battalion, Seema Surkhsha Bal, Thakurganj, Kishanganj (Bihar), whereby petitioner has been terminated from service.

(3.) Petitioner at the relevant point of time was posted as Constable (General Duty). He was appointed with certain terms and conditions including the following:-